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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(4) in Rajasthan Ropeways Act, 1966

(4)Any person aggrieved by an order refusing to grant a license under sub-section (2) or by any other otherwise made under that sub-section may, within a period of sixty days of the date of the order appealed against, prefer an appeal to the State Government which may pass such order as it deems necessary.